Section 4 in Solvent Raffinate And Slop (Acquisition, Sale, Storage And Prevention Of Use In Automobile) Order, 2000
(4)Any person whosoever is engaged in use of Solvents, Raffinates and Slops or their equivalent and other product, either imported or indigenous for manufacture of any petrochemicals or any other purpose shall file end-use certificates to the District Magistrate or the State Civil Supplies Authorities, on a quarterly basis.[Provided that the provisions of sub-clauses 1, 3 and 4 shall not be applicable to the following companies, namely :-(i)Indian Oil Corporation Limited (IOCL)(ii)Bharat Petroleum Corporation Limited (BPCL)(iii)Hindustan Petroleum Corporation Limited (HPCL)(iv)IBP Co. Limited(v)Oil and Natural Gas Corporation Limited (ONGC)(vi)Gas Authority of India Limited (GAIL)(vii)Oil India Limited (OIL)(viii)Kochi Refineries Limited (KRL)(ix)Chennai Petroleum Corporation Limited (CPCL)(x)Bongalgaon Refinery and Petro-chemicals Limited (BRPL)(xi)Mumaligarh Refinery Limited (NRL)(xii)Lubrizol India Limited (LIL)(xiii)Biecco Lawrie and Co. Limited(xiv)Indian Additives Limited (Subsidiary of CPCL)(xv)Indian Oil Blending Limited (Subsidiary of IOC)(xvi)ONGC Videsh Limited ( a wholly owned subsidiary of ONGC)(xvii)Balmer Lawrie and Co. Limited(xviii)Mangalore Refinery and Petrochemicals Limited (subsidiary of ONGC)(xix)Essar Oil Limited (EOL)]
